NEW INDIA ASSURANCE COMPANY LIMITED Vs. SITA BAI

JUDGEMENT

(1.) Leave granted.

(2.) Respondents 1 to 4 filed a claim petition before the Motor Accident Claims Tribunal, Khandwa against respondents 5, 6 and the appellant herein - New India Assurance Co. Ltd. The claim petition arose out of an accident which took place at 10.00 AM on 16-4-1987. Bus No. CPO-9104, owned by respondent No. 5 and driven by respondent No. 6 was involved in that accident in which one Smt. Salta Bai suffered fatal injuries. The Motor Accident Claims Tribunal vide order dated 22-9-1990 opined that the bus in question was insured with the appellant-Insurance Company for the period 16-4-1987 to 15-4-1988 (both days inclusive) and, thus, the owner (respondent No. 5) as well as the Insurance Company (appellant herein) were liable under the provisons of Section 92-A of the Motor Vehicles Act (hereinafter the Act). An amount of Rs. 15,000/- was accordingly directed to be paid as ad-interim compensation to respondents 1 to 4 under Section 92-A of the Act. The order of the Motor Accident Claims Tribunal was put in issue and a first appeal was filed in the High Court of M. P. at Jabalpur. On 11th March, 1991, a learned single Judge of the High Court relying upon the law laid down by this Court in New India Assurance Co. Ltd. v. Ram Dayal, (1990) 2 SCC 680, held that the appeal had no merits and dismissed the same summarily. Aggrieved, the appellant-Insurance Company is before us by special leave.

(3.) A brief notice of some of the admitted facts would be advantageous at this stage. The proposal for insuring the vehicle in question was made by the owner of the vehicle on 16-4-1987 at 2100 hours. The cover note was issued by the appellant in respect of that vehicle, being No. P/703802 on 16-4-1987 at 2100 hours. The Insurance Policy (Exh. P/5) was later on issued in which also the date of commencement of the insurance policy was recorded as 16-4-1987 (2100 hours). The accident, in question, in which Smt. Salta Bai received fatal injuries had admittedly occurred at 10.00 A.M. on 16-4-1987, i.e. much before the commencement of the insurance policy.